NARAYAN UDDHAORAO KOHAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioner has questioned the order passed by the Caste Scrutiny Committee. We have gone through the order and heard the submissions of the learned Advocate. The Tribunal has carefully considered the evidence before it and has on proper appreciation held that the petitioner does not belong to the tribe Halba. He was appointed in the year 1996 and was confirmed before the impugned order was passed. In view of the judgment of this Court in the case of Jaydeo s/o Mahadeo Parate vs. State of Maharashtra and others reported in 2006 (2) Mh. LJ. 497, the protection 'to such persons as held by the supreme Court of India in State vs. Milind and others reported in 2001 (1) Mh. LJ. (SC) 1 is squarely applicable. We, therefore, reject this petition upholding the order of the Scrutiny Committee with a direction that the petitioner shall not be disturbed in his employment. Petition accordingly disposed of. The petitioner has already given an undertaking that he shall not hereafter claim benefits under the certificate now available. Petition dismissed.